AMRIT Vs. CHOTTU RAM

JUDGEMENT

(1.) THE present appeal has been filed by the claimant -appellant seeking enhancement of the compensation amount awarded by the Learned Motor Accident Claims Tribunal, Hisar, (for short 'the Tribunal'), vide award dated 28.1.2013, on account of injuries sustained by the appellant in a motor vehicular accident.

(2.) LEARNED counsel for the appellant contends that the left leg of the appellant was amputated from above the knee. He was 35 years old bachelor at the time of accident. The Ld. Tribunal has awarded Rs. 60,000/ -, which is highly inadequate. He further submits that the Ld. Tribunal has not taken into consideration the disability certificate issued by the Medical Board reflecting 85% permanent physical disability of his lower limb and prays that adequate compensation under different heads i.e loss of income, loss of future treatment, special diet, transportation charges, pain and suffering and loss of enjoyment of life etc. may be awarded to the appellant. In support of his submissions, he placed reliance on Kavita v. Deepak and Others,2012 4 RAJ 302.

(3.) ON the other hand, learned counsel for the respondents submits that amount awarded by the learned Tribunal is just and adequate and the appeal deserves to be dismissed.